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[Cites 0, Cited by 2] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(1) in Presidency-towns Insolvency Act, 1909

(1)In proceedings under this Act the Court shall have the like powers and follow the like procedure as it has and follows in the exercise of its ordinary original civil jurisdiction: Provided that nothing in this sub- section shall in any way limit the jurisdiction conferred on the Court under this Act.